State Of Rajasthan vs Bhau @ Chandmal (2025:Rj-Jd:23366)
2025 Latest Caselaw 1339 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Bhau @ Chandmal (2025:Rj-Jd:23366) on 14 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:23366]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 179/2023

                                   State Of Rajasthan, Through Pp
                                                                                                         ----Appellant
                                                                       Versus
                                   1.       Bhau @ Chandmal S/o Durga, Aged About 19 Years,
                                            Resident Of Guda Ka Kheda, Gangapur, District Bhilwara
                                   2.       Durga S/o Hokma, Aged About 50 Years, B/c Kalbeliya,
                                            Resident Of Guda Ka Kheda, Gangapur, District Bhilwara
                                                                                                      ----Respondents


                                   For Appellant(s)           :    Mr. SS Rathore, PP
                                   For Respondent(s)          :    Mr. Bhagat Dadhich



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

14/05/2025

1. In a prosecution launched against the respondents, the learned

trial court after full-fledged trial acquitted them.

2. Upon perusal of the judgment impugned, there appears

reasonable grounds to permit the State to prefer an appeal

against the acquittal of the accused respondents from the penal

provisions of the IPC Act.

3. Accordingly, the instant application seeking leave to appeal is

allowed. The memo of leave to appeal application shall be treated

and registered as an appeal.

4. Office to proceed.

(FARJAND ALI),J 63-chhavi/-

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